PANDIAN Vs. RAJAMANICKAM

JUDGEMENT

(1.) THE Revision Petitioners/Defendants have filed the present civil revision petition as against the order dated 09.10.2009 in I.A.No.1288 of 2009 passed by the Learned I Additional District Munsif, Salem.

(2.) THE Respondents/ Plaintiffs have filed the suit in O.S.No.894 of 2009 on the file of the trial Court and on 09.10.2009 in I.A.No.1288 of 2009 an interim exparte injunction has been granted in favour of the Respondents/ Plaintiffs and against the Revision Petitioner/ Defendants.

(3.) LEARNED counsel for the Revision Petitioners/ Defendants invites the attention of this Court to paragraph-4 of the plaint in O.S.No.894 of 2009 wherein it is averred as follows: